Section 310A(2) in Karnataka Panchayat Raj Act, 1993
(2)The State Panchayat Council shall consist of,-(i)the Chief Minister as Chairman,(ii)the Minister for rural Development and Panchayat Raj as Vice-Chairman,(iii)five other ministers nominated by the Government as members,(iv)[ Ten Adhyakshas of the Zilla Panchayats nominated by the Government as members;](v)Adyakshas of one Grama Panchayath and one Taluk Panchayath nominated by each Zilla Panchayath as members and;(vi)five Members of Legislative Assembly nominated by the Speaker of the Legislative Assembly and two Members of Legislative Council nominated by the Chairman of the Legislative Council as members; and(vii)[ Secretary, Department of Rural Development and Panchayat Raj as member-secretary.] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.]
